CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,847 judgments · page 1,510 of 2,993

Supreme Court23 Apr 2002Dismissed

State of Orissa Vs Dibakar Naik and Others

Supreme Court Of India · (2002) 2 ACR 1590 : AIR 2002 SC 2148 : (2002) AIRSCW 2233 : (2002) 1 ALD(Cri) 934 : (2002) CriLJ 2826 : (2002) 2 Crimes 279 : (2002) 4 JT 303 : (2002) 1 OLR 682 : (2002) 4 SCALE 62 : (2002) 5 SCC 323 : (2002) 3 SCR 307 : (2002) 3 Supreme 456 : (2002) 2 UC

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 300, 302, 304(II), 323, 34
Read judgment
Supreme Court23 Apr 2002Allowed

State of U.P. and Others Vs Sitapur Packing Wood Suppliers etc.

Supreme Court Of India · AIR 2003 SC 2165 : (2002) AIRSCW 1947 : (2002) 4 JT 341 : (2002) 4 SCALE 26 : (2002) 4 SCC 566 : (2002) 3 SCR 345 : (2002) 3 Supreme 479 : (2002) 2 UC 339

Forest Act, 1927 — Section 41, 41(2), 42, 51, 76Uttar Pradesh Transit of Timber and other Forest Produce Rules, 1978 — Rule 14, 15, 3, 4(1), 5
Read judgment
Supreme Court23 Apr 2002Dismissed

Janardan Singh Vs State of Bihar

Supreme Court Of India · (2002) 3 ACR 2302 : (2002) 2 ALD(Cri) 438 : (2002) 2 ALT(Cri) 339 : (2002) 3 BLJR 2007 : (2002) 1 JT 555 Supp

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 207, 302
Read judgment
Supreme Court22 Apr 2002Dismissed

Union of India (UOI) and Another Vs Venkateshan S. and Another

Supreme Court Of India · (2002) 2 ACR 1583 : AIR 2002 SC 1890 : (2002) AIRSCW 1978 : (2002) CriLJ 2790 : (2002) 2 Crimes 271 : (2002) 81 ECC 1 : (2002) 4 JT 263 : (2002) 4 SCALE 1 : (2002) 5 SCC 285 : (2002) 38 SCL 669 : (2002) 3 SCR 268 : (2002) 3 Supreme 421 : (2002) 2 UJ 892

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 13, 2, 3, 3(1), 4Customs Act, 1962 — Section 111, 113, 135, 135A, 2
Read judgment
Supreme Court22 Apr 2002Partly Allowed

State of A.P. Vs National Thermal Power Corporation Ltd. and Others National Thermal Power Corporation Ltd. Vs State of M.P. and Others

Supreme Court Of India · AIR 2002 SC 1895 : (2002) AIRSCW 1956 : (2002) 1 JT 254 Supp : (2002) 4 SCALE 7 : (2002) 5 SCC 203 : (2002) 3 SCR 278 : (2002) 127 STC 280 : (2002) 3 Supreme 400

Andhra Pradesh Electricity Duty Act, 1939 — Section 2, 3, 3(1), 6Constitution of India, 1950 — Article 132, 139A, 145, 145(3), 245Electricity Act, 1910 — Section 39
Read judgment
Supreme Court19 Apr 2002Allowed

B.L. Wadhera Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2002 SC 1913 : (2002) AIRSCW 1985 : (2002) 4 JT 271 : (2002) 3 PLR 248 : (2002) 3 SCALE 714 : (2002) 9 SCC 108 : (2002) 3 SCR 226 : (2002) 3 Supreme 324

Constitution of India, 1950 — Article 32Forest (Conservation) Act, 1980 — Section 2Gram Panchayat Rules — Rule 34
Read judgment